Section 112 — Restrictions and limitations on partition.

Notwithstanding anything in the last foregoing section— (1) places of worship and burial grounds held in common before partition shall continue to be so held after partition, unless the parties otherwise agree among themselves and record their agreement and file it with the Revenue-officer; (2) partition of any of the following properties, namely: — (a) any embankment, watercourse, well or tank, and any land on which the supply of water to any such work may depend, (b) any grazing-ground, and (c) any land which is occupied as the site of a town or village and is assessed to land revenue; may be refused if in the opinion of the Revenue-officer the partition of such property is likely to cause inconvenience to the co-shares or other persons directly or indirectly interested therein or to diminish the utility thereof to these persons; (3) the fact that a partition on the application of a joint owner of land would render necessary the severance into two or more parts of the land comprised in the tenancy of a tenant having a right of occupancy may, unless the tenant assents to the severance, be a sufficient reason for the disallowance of the partition in so far as it would affect that tenancy; and (4) the fact that the landlord objects to the partition of a tenancy may be sufficient reason for the absolute disallowance of the partition thereof.

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